NAIN SUKH Vs. KRISHNAKANT VED PARKASH SHARMA

JUDGEMENT

(1.) THIS petition under Article 227 of the Constitution takes exception to the confirmation of a decree for ejectment passed under Section 13(1)(g) of the Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 hereinafter referred to as the "Act" or the "Rent Act".

(2.) THE questions that arise for determination in this petition, have to be considered in the following background :-

(3.) ON April 26, 1979, the agreed rent which was Rs. 500 p.m. was reduced in the standard rent application moved by defendant to Rs. 310 p.m. On 27.6.1979, a fresh notice calling upon defendant to vacate on various grounds including personal need, was given. The relevant portion from this notice reads thus :-